Karnataka High Court
Sri Venkatesh D vs Sri J Sunil Kumar on 24 July, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:29528
CRL.RP No. 889 of 2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO.889 OF 2021
BETWEEN:
SRI VENKATESH D
S/O ANJANEYALU,
AGED ABOUT 41 YEARS,
R/AT NO.1231/01, 6TH MAIN,
KALYANA NILAYA, 5TH CROSS,
K N EXTENSION,
YESHWANTHAPURA,
BENGALURU-560054
...PETITIONER
(BY SRI MURALIDHAR S R, ADVOCATE)
AND:
1. SRI J SUNIL KUMAR
S/O LATE JAYARAM,
AGED ABOUT 43 YEARS,
Digitally R/AT NO.203, 2ND FLOOR,
signed by 15TH CROSS,
MALATESH J P PARK BACK GATE,
KC GOLDEN LEAF APARTMENT,
Location: MATTIKERE, BENGALURU-560054
HIGH ...RESPONDENT
COURT OF (BY SRI ANIRUDH CHAMUNDA, ADVOCATE)
KARNATAKA
THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT OF
CONVICTION PASSED BY THE XXII ADDL.C.M.M., BENGALURU
IN C.C.NO.9934/2016 DATED 10.07.2018 AND THE IMPUGNED
JUDGMENT CONFIRMING THE SAID CONVICTION VIDE DATED
24.05.2021 IN CRL.A.NO.1554/2018 PASSED BY THE LIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH-60) AND ACQUIT THE PETITIONER.
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NC: 2024:KHC:29528
CRL.RP No. 889 of 2021
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
Memo signed by revision petitioner and counsel for
respondent is filed. Memo reads as under:
MEMO FOR SETTLEMENT
The parties to the above case have amicably come to
settlement, wherein, the petitioner/accused agrees to pay the
remaining balance amount of sum of Rs.2,15,000 (Rupees Two
lakh fifteen thousand only) to the respondent/complainant.
The petitioner/accused undertakes to pay/transfer
Rs.10,000/- (Rupees ten thousand only) every month on or
before 10th day, to the respondent/complainant to his bank
account provided hereunder, till the realization of the balance
cheque amount.
Account details of the complainant/respondent:
Account Holder Name : Sunil Kumar J
Account No: : 0662500103978101
Bank/Branch : Karnataka
Bank/Yeshwanthpura Branch
NC: 2024:KHC:29528
IFSC Code : KARB0000066
In view of the memo, revision petition stands disposed of.
After payment of the entire amount, fine amount of
Rs.3000/- imposed by the learned Trial Magistrate, confirmed
by the First Appellate Court towards defraying expenses to the
State is hereby set aside.
If the revision petitioner fails to make the payment as
agreed in the memo, then the conviction order passed by the
learned Trial Magistrate, confirmed by the First Appellate Court
stands automatically restored.
Sd/-
(V.SRISHANANDA)
JUDGE
MR
